Bombay High Court
Futura Polyesters Ltd vs Daewoo International Corporation Ltd ... on 10 September, 2018
Bench: A.S. Oka, M.S. Sonak
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEALS LODGING NO. 323 OF 2018
In
COMPANY PETITION 399 OF 2013
Futura Polyesters Ltd ....Petitioner
V/S
Daewoo International Corporation Ltd And Anr ....Respondent
CORAM : A.S. OKA &
M.S. SONAK, JJ
DATE : 10th September, 2018
P.C. :
On account of paucity of time, matter stands adjourned to 21/09/2018. If any ad-interim relief or interim relief is operative till today, the same will be continue to operate till the next date. If ad-interim or interim relief is not granted for a limited period, the said order will remain unaffected.
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